M. RADHAMANI Vs. GOMATHIAMMAL

JUDGEMENT

(1.) This second appeal has been filed by the first defendant in the suit as against the judgment and decree of the lower appellate Court in A.S.No.29 of 2003 on the file of Sub Court, Sankarankovil, confirming the judgment and decree of trial Court in O.S.No.131 of 2000 on the file of the Principal District Court, Sankarankovil.

(2.) The third respondent in this appeal filed a suit in O.S.No.131 of 2000 on the file of the Principal District Munsif Court, Sankarankovil, for partition and for separate possession of 1/4th share in the suit properties and for mesne profit.

(3.) The suit properties are described in the plaint in four items. Items 1 and 2 are house properties. Third item is a land measuring an extent of 1.78 acres in Survey No.484 in South Sankarankovil Village along with a rice mill, floor mill and electrical machineries. Item 4 is a land measuring an extent of 1.22.00 hectares comprised in two Survey numbers in Sankarankovil village along an agricultural electricity service connection.